SUNIL KUMAR MEHRA Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) THE applicant was appointed in the Municipal Corporation of Delhi (M.C.D.) as Deputy Town Planner w.e.f. 10.8.1992. He got promotion as ad hoc Senior Town Planner on 7.1.1998. Subsequently, on recommendations of the DPC convened for the purpose, the applicant was promoted as Senior Town Planner on regular basis w.e.f. 26.1.2008. During the pendency of the present O.As. the Hon'ble Delhi High Court passed an order dated 8.5.2013 holding that the promotion of the petitioner to the post of Additional Town Planner from 7.1.1998 be treated as regular. Relevant extract of the judgment reads as under:

(2.) IN O.A. No. 3765/2012, the applicant made the following prayer (amended): - -

(3.) IN O.A. 578/2013, the applicant questioned the Circular No. EDMC/CED/HC(A) -1/2012/966 dated 4.1.2013 seeking directions to protect his right to work as Chief Town Planner. In terms of the said circular, the East Delhi Municipal Corporation intended to fill up the pos; of Chief Town Planner on deputation basis. For easy reference, the relevant excerpt of the circular is extracted hereinbelow: - -